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State of Rajasthan - Section

Section 24 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

24. Grievance redressal mechanism for teachers

.— (1) For redressal of the grievances of teachers in the schools established, owned or controlled by the State Government or the local authority, there shall be a Block Level Grievance Redressal Committee, consisting of the following :—
(i) Block Development Officer — Chairperson
(ii) Block Elementary Education Officer — Member
(iii) Additional Block Elementary Education Officer — Member Secretary
(2)Any teacher of a school established, owned or controlled by the State Government or the local authority may submit his grievance in writing to the Member-Secretary of the committee.
(3)There shall be a District Level Grievance Committee for redressal of the grievances of teachers. Any teacher who is not satisfied with the decision of Block Level Committee may appeal to the District Level Grievance Committee,
(4)The District Level Grievance Redressal Committee shall consist of the following
(i) Chief Executive Officer, Zila Parishad — Chairperson
(ii) District Elementary Education Officer — Member
(iii) Additional District Elementary Education Officer — Member Secretary
(5)The Block and District level committees shall meet as per the requirement but at least once in every three months.
(6)The Member-Secretary of the committee shall communicate the decision of the committee to the concerned teacher.
(7)Every aided/unaided private school shall develop its own mechanism for redressal of the grievances of its teachers.